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Supreme Court: No Exemption for High Court Judges from Re-embarkation Security Checks at Airports - (15 Dec 2016)

Supreme Court has held that Judiciary should not enter domain of Executive to direct it to include Chief Justices and Judges of High Courts in list of people exempted from re-embarkation security checks at airports.

Tags : SUPREME COURT   HIGH COURT JUDGES   SECURITY CHECKS   AIRPORTS  

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